- If any animal or bird is kept on any Janel or premises in contravention of the provisions of this Chapter or is found remaining or straying on any street or public place or is found causing nuisance or danger to the public, the Municipality may make order to seize such animal or bird and may cause it to be impounded or removed to and maintained in such place as may be appointed by the Municipality for this purpose. and the cost such seizure and impounding or removing and maintenance shall be recoverable by sale of such animal or bird, as the case may be, by auction and the balance sale proceed, if any shall be credited to the Municipal Fund.Provided that any person claiming such animal or bird may, within seven clays of such seizure, get it released on his paying all the expenses incurred by the Municipality in seizing, impounding or removing, or maintaining such animal or bird and on his producing such evidence in support of his claim as the Municipality may think sufficient.
